SHANKAR SHETTY Vs. UMA RAVI AND ORS.

JUDGEMENT

(1.) This appeal by the claimant -appellant for enhancement of compensation is directed against the impugned judgment and award dated 19/11/2012, passed in MVC No. 1051/2011, by the 14th Additional Judge, Court of Small Causes and Motor Accident Claims Tribunal, Bengaluru City (SCCH -10), (hereinafter referred to as 'Tribunal' for short).

(2.) The Tribunal, by its judgment and award has awarded a sum of Rs. 1,08,800/ - under different heads with interest at 6% p.a., from the date of petition till payment as against the claim of Rs. 20,00,000/ -, on account of the injuries sustained by the appellant in the road traffic accident.

(3.) In brief, the facts of the case are: